MOHANBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being C.R. No.11215003200219/2020 registered with Sanand Police Station, for offence under Section 65(e) of the Prohibition Act.

(2.) Heard Mr. M.S. Patel, learned advocate for the applicant and Mr. Hardik Soni, learned APP for the respondent - State.

(3.) Mr. Patel, learned advocate for the applicant submits that the liquor worth Rs.1800/- is recovered from the applicant. He submits that the investigation is almost over and the applicant is not likely to tamper with the evidence or abscond. It is his further submission that the applicant has no criminal antecedent and therefore, he urges that the applicant may be released on bail on appropriate conditions.